Section 65 in The Armed Forces Tribunal (Practice) Rules, 2009
65. Execution of Vakalatnama.
(1)Every Vakalatnama authorising a legal practitioner to plead or act shall be dated at the time of its execution and acceptance.(2)In case the person is in custody, the Vakalatnama shall be attested by a Judicial Officer or Gazetted Officer serving in connection with the affairs of the Union or of any State in India.(3)The authority attesting the Vakalatnama under sub-rule (2) shall certify that it has been duly executed in his presence and subscribe his signature giving his name and designation and attestation shall be made only after the name of the legal practitioner is inserted in the Vakalatnama before its execution.(4)When a Vakalatnama is executed by a party who appears to be illiterate, blind or unacquainted with the language of the Vakalatnama, the attestor shall certify that the contents of the Vakalatnama were read, translated and explained in his presence to the executant, and that he signed or affixed his thumb mark in his presence.(5)Every Vakalatnama shall contain an endorsement of acceptance by the legal practitioner in whose favour it is executed and shall also bear his address for service.(6)If the Vakalatnama is in favour of more than one legal practitioner, it shall be signed and accepted by all of them, giving the address for service of any one of them. __________(1)Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
